PALAIYAM Vs. ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner, who is the mother of the detenue Sathiyaveni @ Bommukutti, D/o.Ettiyappan, aged about 44 years, has come forward with this petition challenging the detention order passed by the second respondent dtd. 20/6/2025 bearing reference No.385/BCDFGISSSV/2025 slapped on her daughter, branding her as "Drug Offender" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) Though several grounds have been raised by the petitioner in the habeas corpus petition assailing the detention order, in the hearing, learned counsel for the petitioner confined his argument only with regard to non- application of mind on the part of the detaining authority in arriving at the subjective satisfaction regarding imminent possibility of detenue being enlarged on bail while passing the impugned order of detention.